SYED MAHMOOD ALI SIDDIQ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since in all these three Criminal Petitions, the petitioners, de facto complainant are common and the allegations are almost similar, they are being disposed of by way of common order.

(2.) Petitioners filed a petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') vide Crl.P.No.4515 of 2020 to quash the proceedings against them in Crime No.300 of 2020 on the file of Panjagutta Police Station, Hyderabad. The offences alleged against the petitioners in the said crime are under Sections 406, 420, 468 and 471 of the Indian Penal Code 1860 (for short, 'I.P.C.')

(3.) The very same petitioners have filed Crl.P.No.4516 of 2020 under Section 482 Cr.P.C., to quash the proceedings against them in Crime No.244 of 2020 on the file of Mahaboobnagar (R), Mahaboobnagar District. The offence alleged against the petitioners is under Section 420 I.P.C.